Section 33(3) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(3)In addition to the powers conferred by section 14 the Council may, with the previous sanction of the [State Government] [Substituted by A. O. 1950 for 'Provincial Government.'] make regulations -(a)to regulate the maintenance of registers and the conditions of admission thereto under section 23 [* * *] [The words and figures 'and section 24' deleted by section 7 of U.P. Act No. 35 of 1952.] and to prescribe the form of application for such admission(b)to regulate the conduct [of examinations for nurses, midwives, assistant midwives] [Inserted by section 5 (i) of U. P. Act XVI of 1948.] [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (ii) of U. P. Act XIV of 1960.] or of any [other] [Inserted by section 5 (ii) of U. P. Act XVI of 1948.] examinations which may be prescribed as a condition of admission to the register and any matters ancillary to or connected with any such examinations;(c)to prescribe the travelling and other expenses, pay-entry of names erased or removed from the register;(d)to regulate the publication of annual lists of registered nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (ii) of U. P. Act XIV of 1960.];(e)to prescribe the travelling and other expenses payable to the members of the Council or Committees;(f)to regulate the accounts of the Council and their audit, and(g)generally to provide for any matters with respect to which the Council think provision should be made for the purposes of this Act, and to prescribe anything which under this Act is to be prescribed.
